Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Calcutta High Court (Appellete Side)

Himanshu Kayal vs State Of West Bengal & Ors on 10 January, 2023

Author: Saugata Bhattacharyya

Bench: Saugata Bhattacharyya

                                    W.P.A. 14375 of 2014
434 .   10.01.2023
bd.     Ct.15
                                     Himanshu Kayal
                                            -vs-
                                 State of West Bengal & Ors.

                                      Mr. Sudipta Dasgupta
                                      Ms. Salini Ghosh
                                      Ms. Dipa Acharya
                                              ... for the petitioner.

                             Matter is taken up for consideration in
                     presence of the learned advocate representing the
                     petitioner. However, no one is representing the
                     respondents today. Affidavit of service has been filed

pursuant to the order passed by this Court on 13th December, 2022 which is taken on record.

However, it appears that the issue involved in this writ petition relates to Centrally Sponsored Scheme (CSS) of Inclusive Education of the Disabled at Secondary Stage (IEDSS).

Accordingly, the writ petition stands released from the list due to want of determination and be placed before the appropriate Bench.

(Saugata Bhattacharyya, J.)